Section 9 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
9. Powers of Special Revision:
(1)Notwithstanding anything contained in these Rules, the Commissioner and Inspector General of Registration and Stamps may order for a special revision of Market Value Guidelines in any specified area under the following circumstances leading to sudden appreciation of land values:(a)Setting up of an Industry or group of Industries or Infrastructural projects.(b)Development of large scale housing projects.(c)Development of Ayacut under irrigation projects.(d)Any other special circumstances having an impact on the values of immovable property in any specified area.(2)In cases covered by [sub-rule (1) above] [Substituted for "sub-rule (2) of Rule 4" by G.O.Ms.No. 54 Rev. (Reg. I) Dept., Dated 18.01.1999.], the Committees constituted under Rule 4 (2) shall take up the revision of Market Value Guidelines within time frames stipulated by the Commissioner and Inspector General of Registration and Stamps.(3)Such revised values shall be implemented on a date to be fixed by the Commissioner and Inspector General of Registration and Stamps.
